Rajasthan High Court - Jodhpur
Rekha Sankhla vs Ranveer Singh Sankhla on 1 March, 2021
Bench: Sangeet Lodha, Rameshwar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Civil Misc. Appeal No. 750/2019
Smt. Rekha Sankhla W/o Shri Ranveer Singh Sankhla, D/o Shri
Meghraj Parihar, aged about 36 Years, R/o Nearby Amar Sagar
Talab, opp to Samaj Bhawan, Panchayat Samiti Amar Sagar,
Tehsil and District Jaisalmer, Rajasthan.
----Appellant
Versus
Ranveer Singh Sankhla S/o Late Shri Sohanlal Ji, aged about 44
Years, B/c Mali, R/o Inside Merti Gate Hathiram Ka Oda, Jodhpur
(Raj.)
----Respondent
For Appellant(s) : Mr. Manas Ranchhor Khatri.
For Respondent(s) : Mr. Girish Kumar Sankhla.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE MR. JUSTICE RAMESHWAR VYAS Order 01/03/2021 This misc. appeal is directed against the judgment and decree dated 19.04.2018 passed by Family Court No.1, Jodhpur whereby marriage between the parties has been dissolved under the provisions of Section 13 of the Hindu Marriage Act, 1955.
The appeal was admitted by this Court on 07.01.2020 and interim order was passed in favour of appellant in the following terms:
"Meanwhile, effect and operation of the judgment and decree dated 19.4.2018 passed by the Family Court No.1, Jodhpur in Civil Original Case No.528/2017- 'Ranveer Singh Vs. Rekha' shall remain stayed."
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(2 of 3) [CMA-750/2019] With the consent of the parties, vide order dated 11.02.2021 the matter was referred to the Mediation Centre of this Court to explore the possibility of amicable settlement between the parties.
The Mediator appointed by the Judge In-charge of the Mediation Centre has submitted his report. The parties have agreed to resolve their all disputes pending and they have decided to reside together. The terms of the agreement arrived at between the parties, as noticed by the Mediator in his report submitted, reads as under: -
"That the Parties with their counsels are present. The respondent Ranveer paid Rs.2,46,000/- to the petitioner Smt. Rekha, the amount due u/s 125 Cr.P.C. in front of me and counsels of both the parties.
Both the parties have agreed to live together as husband and wife.
The Case No.5/2018 Smt. Rekha V/s Ranveer Singh pending before Family Court, Jaisalmer u/s 125 Cr.P.C. and Case No.273/2017 State Vs. Ranveer Singh pending before CJM Court, Jaisalmer u/s 498A, Cr.P.C. (Sic! IPC) shall be withdrawn forthwith (shall not be pressed).
The respondent Ranveer Singh gave his consent that the DBCM appeal No.750/2018 pending before the Hon'ble High Court may be allowed & the Divorce decree may be set aside. On the request of counsels of both the parties, the matter may be listed at its earliest."
Learned counsel appearing for the parties submit that in terms of the compromise arrived at between the parties, the decree under appeal may be set aside so that the parties can live together as husband and wife.
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(3 of 3) [CMA-750/2019] Accordingly, in terms of the agreement arrived at between the parties, the decree under appeal dated 19.04.2018 passed by Family Court No.1, Jodhpur in Civil Original Case No.528/2017 is set aside. Needless to say that the parties shall abide by the terms and conditions of compromise arrived at before the Mediator.
The misc. appeal stands disposed of accordingly. (RAMESHWAR VYAS),J (SANGEET LODHA),J 11-DJ/-
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